- (1.) Respondent had filed petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking ejectment of the petitioner from the premises in question on the grounds on personal necessity and arrears of rent. The case of the respondent, in brief, was that the premises in question had been rented out to the petitioner at a monthly rent of Rs. 1,000/- in the year 1995. The rate of rent was increased to Rs. 3850/- per month with increase of 30% after expiry of every two years as the petitioner had taken some more portion of the premises on rent.
(2.) Petitioner, in its written statement, admitted the relationship of landlord and tenant between the parties and the rate of rent. However, the other contentions in the ejectment petition were denied.
(3.) On the pleadings of the parties, following issues were framed by the Rent Controller:- 1. Whether the petitioner is entitled to seek eviction of the respondent from the demised premises on the ground as prayed for? OPP 2. Whether the present petition is bad for partial ejectment of the respondent? OPR 3. Whether the petition is false and frivolous? OPR 4. Whether the petition is bad for misjoinder of parties? OPR 5. Relief.;